Section 18 in Management and Preservation of Properties of Religious Institutions Rules
18. Tenders to be called for.
- [(1) Tenders should, invariably, be called for when the amount involved in a particular contract is Rs. 10,000 or more. This rule does not admit of a major work being split into parts, of each costing less than Rs. 10,000 and each part being given out on contract without calling for tenders.(2)In all cases where works are to be executed or supplies are to be made by contract, tenders shall be invited -(a)by publication of advertisement in one or more daily newspapers having circulation in the area in which the institution is situate; or(b)by publication of notice in the form shown in Annexure-II in the language of the locality, by affixture -(i)on the notice board of the Panchayat Office or if there be no panchayat, of the village chavadi; and(ii)on the notice board of the office of the Assistant Commissioner having jurisdiction over the area in which the institution is situate.Such advertisement shall contain information as to when and where and to whom the tenders are to be submitted and when and where and by whom they are to be opened.] [Substituted by G O. Ms. No. 588, C.T. & R. E., dated the 7th December 1999.](3)[ In the case of works costing Rs. 50,000 (fifty thousand) or more, notices inviting tenders shall, invariably, be published in one or two important newspapers;(4)The tenderers shall have free access to contract documents.] [Substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
